The State Of Maharashtra vs Prabhakar @ Daji Laxman Irale And Ors
2024 Latest Caselaw 719 Bom

Bombay High Court

The State Of Maharashtra vs Prabhakar @ Daji Laxman Irale And Ors on 11 January, 2024

Author: R. G. Avachat

Bench: R. G. Avachat

                              1


          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    BENCH AT AURANGABAD.

           911 CRIMINAL APPLICATION NO. 1180 OF 2018

The State of Maharashtra                                ....Applicant

      Versus

Prabhakar @ Daji Laxman Irale and Ors                    ..Respondents
                                  .....
            APP for Applicant / State : Mrs. V. S. Chaudhari
  Advocate for Respondents No.1, 2, 5 and 6 : Mr. Niraj Chudiwal h/f.
                          Mr. Satej S. Jadhav
                                   ...

                              CORAM :      R. G. AVACHAT AND
                                           NEERAJ P. DHOTE, JJ.

                             Dated    :    January 11, 2024

PER COURT :-

.     Learned APP seeks leave to amend cause title of the application
and the relevant papers.


2.    Leave granted.

3. This is the application filed by the Applicant / State for condonation of 75 days delay in preferring the Application for Leave to Appeal by State against the judgment and order dated 05.05.2017 passed by the learned Additional Sessions Judge, Latur, in Special Case (POCSO) No.04 of 2013.

4. Heard the learned APP for the State and the learned advocate for the Respondents.

5. Learned advocate for the respondents objected to condone the

delay.

6. Having heard the learned Advocate for both the sides and for the reasons stated in the application, the application is allowed. Delay of 75 days caused in preferring the Application for Leave to Appeal by State is condoned. The application stands disposed of.

( NEERAJ P. DHOTE, J. ) ( R. G. AVACHAT, J. )

GGP

Signed by: Gajanan G. Punde Designation: PA To Honourable Judge Date: 12/01/2024 16:50:04